Section 24(2) in The West Bengal Mining Settlements (Health And Welfare) Act, 1964
(2)The Board shall be bound to pay to the State Government the expenses of acquiring any land for the Board on its application under provisions of sub-section (1). Such expenses shall include the compensation awarded under the Land Acquisition Act, 1894, the argues incurred by the State Government in acquiring the land and the costs, , any, incurred by the State Government in proceedings, subsequent to the acquisition, relating to the enhancement of the award for the land.
